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[Cites 0, Cited by 0] [Section 10V] [Entire Act]

Union of India - Subsection

Section 10V(9) in Income Tax Rules, 1962

(9)If in any previous year, it is determined that the remuneration paid or payable by a fund to the fund manager is not in accordance with the provisions of clause (m) of sub-section (3) of section 9A, then the benefits of section 9A shall not be denied to the fund which otherwise satisfies all other conditions specified in section 9A.